CHANDRO Vs. RANDHIP MANN AND OTHERS

JUDGEMENT

(1.) (Oral) - Petitioner-plaintiff being aggrieved by the order dated 13.11.2013 passed in an application filed by the defendants-respondents under Order 7, Rule 11 CPC, requiring the plaintiff-petitioner to affix ad valorem Court fee, has preferred the present revision petition.

(2.) The plaintiff-petitioner had executed a gift deed dated 06.12.2012 and got registered the same and transferred 5 kanals 14 marlas of land mentioned in the heading of the plaint in favour of the defendants-respondents. Plaintiff-petitioner has filed a suit for declaration that the gift deed dated 06.12.2012 regarding the suit land is null and void seeking consequential relief of permanent injunction to restrain defendant No.1 for interfering in the peaceful possession of the plaintiff.

(3.) The application under Order 7, Rule 11 Code of Civil Procedure had been filed by the respondents on the ground that the deed sought to be challenged was actually executed by the plaintiff as such ad valorem Court fee is required to be affixed.